BHARATHI FAMILY TRUST Vs. B DORAISWAMY NAIDU

JUDGEMENT

(1.) At the stage of admission, the respondents have entered caveat. As the appeal can be disposed of on the findings recorded by the Court below and as there is no dispute with regard to the evidence referred to by the Court below the appeal is admitted. Production of paper books is dispensed with. By consent of both the sides the appeal is heard for final disposal as it lies in a narrow compass.

(2.) The Civil Revision Petition 725/ 1988 is filed by the defendants in O.S.No. 8180/1980 who are the plaintiffs in O.S. No. 7273/1980. The Civil revision petition 725 of 1988 is connected with the subject matter of the suit O S No. 8180/ 1980 out of which the present appeal arises. The Civil Revision Petition 725/ 1988 on a direction by us has also been posted along with this Regular First Appeal and it is also heard along with this appeal. However, the C.R.P. 725 of 1988 will be disposed of by a separate order.

(3.) The appeal is preferred against the Judgment and decree dated 10-4-1990 passed in O.S.No. 8180/1980 by the III Additional City Civil Judge, Bangalore City. The appellants are the defendants in the suit and the respondents are the plaintiffs.